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Delhi High Court: Heinous Crimes Cannot be Quashed by Court Even if Parties Reach Compromise - (01 Apr 2021)

CRIMINAL

Delhi High Court has reiterated that heinous crimes like rape cannot be quashed by exercising inherent power under Section 482 of Code of Criminal Procedure, 1973 (CrPC) even if a compromise has been reached between parties.

Tags : DELHI HIGH COURT   HEINOUS CRIMES  

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